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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(o) in The Aircraft (Security) Rules, 2011

(o)"national Civil Aviation Security programme" means such programme established by any officer authorised by Central Government in this behalf to give effect to any annex of the convention with the prior approval of Central Government;